DIGVIJAYSINH SURENDRASINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties by video conferencing.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11207077200298 of 2020 registered with Damavav Police Station, District Panchmahals for the offences under Sections 65(a), 65(e), and 81of the Gujarat Prohibition Act, 1949.